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No. 973(2)/VOCIX-V-1-14-1(ka)15-2014
Dated Luclawnit, July 18,2014 •
IN pursuance of the provisions of clause (3) of Article 348 of the Constitution of India, the Governor is
pleased to other the publication of the following English translation of the Uttar Pradesh Ucheltatar Shiksha
Seva Aayug (Dwitiya Sanshodhan),Adhiniyam, 2014 (Uttar Pradesh Adhiniyam Sankhya.12 of 2014) as passed
by the Uttar Pradesh Legislature and assented to by the Governor on July 17,2014.
THE UTTAR PRADESH HIGHER EDUCATION SERVICES COMMISSION
(SECOND AMENDMENT) Act. 2014
(U.P. Act No. 12 of-2014) • •
[As passed by the Uttar Pradeshlegislizaurej
Short title
t
'
tee'•11.2:44•.•••1064,-IttriNer
ACT
further to amend the Uttar Pradesh Higher Education Services Commission Act, 1980:
IT IS HEREBY enacted in the Sixty-fifth Year of the Republic of India as follows :-
I. This Act may be called the Uttar Pradesh Higher Education Services
Commission (Second Amendment) Act, 2014.
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No. 973(2)/LXXD(—V—l—l4—l(ka)l 5-2014
Dated Lucknow, July 18, 2014 .
IN pursuance of the provisions ofclause (3) or Article 348 or the Constitution oflndia. the Governor is
plcaSéd to order the publication of the following English translation of the Unar Pmdmh Uchcltatar Sltiksha
56V“ Aflyug (Dwitiya Sanshodhan).Adhiniyam, 2014 (Uttar Pradesh Adhiniyam SankhyaJZ 012014) as passed
by the Uttar Pradesh Legislature and assented to by the Governor on JulfiI 17, 2014.
THE UTTAR PRADESH HIGHER EDUCATIONSERVICES COMMISSION
' ' (SECOND AMENDMENT) ACT, '2014 '
(up. AcrNo. Izidwozyg 3 , _
[As passed by (he Ultar Prnficslréegr‘giéziiure} ,.
AN ~ . - '
Acrii‘
fllI'I/IEI‘ Io amend Ihe Utlar Pradesh Higher Education Sen'ices Commission Act, 1980..
IT 15 ”My enacted in the Sixty-flan Year 9mm Republic oflndia as follo\hl's':—I
Shm‘mc 1. This Act may be called the Unar lsradesh Higher Education Service
Commission (Second Amendment) AcL 2014. '
By order, •
S. B. SINGH,
Promukh i'ach iv.
%kr+1010410—VOMO 213 Th.,14•1 (N)-2014—(581)_590;Arat +LI /t0/3111531E)
.e.0 VT(010410-70410 ita10-2014—(582)-800 *11 (.-113:2ratela 3TP:hte) 1
•••••
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11. 9. dia Alto 40A.
.••• n• olio!,
%CA; IICO• 1 ,11. • • •
•
‘JTH. )441 31711.11-itif Rst , 18 1/41c41 , 2014
1980,-
2. In section 5 of the Uttar Pradesh Higher Education Services Commission Act, 'Amendment:of
scction 5 of U.P.
Act no. 16 of
1980
(a) in sub-section (I) for the words "two years" the words "five years"
shall be substituted,
' • (b) for sub-section (5) the following sub-section shall be substituted,
namely :-
"(5) Notwithstanding anything contained in this section, no person
shall be appointed or continue,-
as Chairman' of the Commission if he has attained the age of
sixty eight years, or .
as a member of the Commission, if he has attained the age of
sixty five years".
for sub-section (6) the following sub-section shall be substituted,
namely.:-
"(6) The provisions of sub-section (I) as amended by the
Uttar Pradesh Higher Education Services CoMmission (Second
Amendment) Act, 2011 shall apply also to every member
including the Chairman holding office immediately before the
eannnencement of the said Act."
• STATEMENT OF OBJECTS AND REASONS
With the object of expediting selection of Principals and Teachers in aided non-government
colleges affiliated to the State Universities, it has been decided to amend the Uttar Pradesh Higher
Education Services Commission Act, 1980 (U.'. Act no. 16 of 1980) to provide for,-
increasing the maximum age limit for holding the office of the Chairman from sixty five
years to sixty eight years,
increasing the term of office of the members ingluding the Chairman of the Commission
from two years to five years.
The Uttar Pradesh Higher Education Services Commission (Second Amendmenfi'Etill, 2014 is
introduced accordingly.
wmmnwm, 18 W. 2014
) 2. In section 5 of the Uttar Pradesh Higher Education Services Commission Act, Mtndmcniof
[980 - ' - . section 5 orua
. 7 . - ' - Act not l6 ol'
I980
(a) in sub-section (1) for the words "two years“ the words f‘five-years"
shall be substituted, ‘ '
~(b) for sub-section (5) the following sub-section shall be substituted.
namely :- l
“(5) Notwithstanding anything contained in this section, no person
shall be appointed or continue,-
(a) as Chairman of the Commission if he has attained the age of
' sixty eight years or . ‘~
(b) as a member of the Commission, if he has attained the age of
sixty five years".
(c) for sub- section (6) the following sub-section shall be substituted - .
namely: -
_ “(6) The provisions of sub-section (l) as amended by the
' Uttar Pradesh Higher Education Services Commission (Second
Amendment) Act, 2014 shall apply also to every member _ I
including the Chairman holding office immediately before the
' connncncement- of the said Act. "
’4ST1ATEMEN'I‘ OF OBJECTS AND REASONS
With the object- of expediting selection of Principals and Teachers in aided non-government
' l" .colleges alliliated to the State Universities, it has been decided to amend the Uttar Pradesh Higher
Education Services Commission Act, 1980 (U. P. Act no. 16 of 1980) to provide for,-
(a) increasing the maximum age limit for holding the office of the Chairman fi’om sixty five
years to sixty eight years.
(b) Increasing the term of office of- the members including the Chairman of the Commission
from two years to five years
The Uttar Pradesh Higher Education Services Commission (Second Amendment) Bill 2014 Is
Ilfllmduced accordingly.
By order,
8. B. SINGH,
Pramuklt Sachiv.
I‘l
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